REGENT COMPUTRONICS PVT. LTD.

K. DAVID PACKIA MUTHU Appellant

V/S

SECRETARY TO GOVERNMENT Respondents

Referred Judgements :-

A V S NARASIMHA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PRADEEP JAIN MISS REITA NIRANKARI MEENAKSHI ALKA AGGARWAL SHALINI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. N HARGOPAL [REFERRED TO]
V N SUNANDA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
EXCISE SUPERINTENDENT MALKAPATNAM KRISHNA DISTRICT A P VS. K B N VISWESHWARA RAO [REFERRED TO]
ARUN TEWARI VS. ZILA MANSAVI SHIKSHAK SANGH [REFERRED TO]
KAILASH CHAND SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
RAJESH KUMAR GUPTA VS. STATE OF U P [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
ARUN KUMAR NAYAK VS. UNION OF INDIA [REFERRED TO]
DISTRICT COLLECTOR VS. J ARUL LUTHER SINGH [REFERRED TO]

JUDGEMENT

(1.) BY consent, all the writ petitions were taken up for final disposal and since common questions are involved, a common order is passed.

(2.) IN all the three writ petitions G.O. Ms. No. 447 (Education, Science and Technology) dated 16.7.1996 is under challenge. IN W.P. No. 10583 of 2007 in addition to that, the G.O. Ms. No. 241 (School Education Department) dated 22.9.2007 and the consequent proceedings issued by the second respondent in Na.Ka. No. 31055/D1/07 dated 15.11.2007 are also under challenge. The facts that are necessary for disposal of these writ petitions are as follows.

(3.) THE Government issued yet another order in G.O. Ms. No. 241 School Education Department dated 22.9.2007 ordering to fill up 7223 Secondary Grade Teachers posts by means of direct recruitment.

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K DAVID PACKIA MUTHU Vs. SECRETARY TO GOVERNMENT

Referred Judgements :-

JUDGEMENT

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